MARIA SEVA SANGHA Vs. B N FERNANDES

JUDGEMENT

(1.) These two matters are coming in the list for admission, but having regard to the fact that these two matters are of the year 1997 and by consent of the learned Advocates for the respective parties, they are taken up for final disposal.

(2.) These two revisions under Section 50(1) of the Karnataka Rent Control Act, 1961 (for short, 'The Act') are directed against the common order of XIII Additional Judge, Court of Small Causes, Mayo Hall, Bangalore, dated 7-7-1997 in H.R.C. Nos. 10444 and 10445 of 1992. Revision petitioners are the petitioners in both the cases, respondent-B.N. Fer nandes in H.R.R.P.. No. 944 of 1997 is the respondent in H.R.C. No. 10444 of 1992 and respondent-A. Rebello in H.R.R.P. No. 945 of 1997 is the respondent in H.R.C. No. 10445 of 1992 and both the tenants. I shall hereinafter refer to the parties as they are shown in the original eviction petitions. Petitioners filed separate petitions under Section 21(1)(h) of the Act and those two eviction petitions are dismissed by the common order dated 7-7-1997. Hence, these two revision petitions.

(3.) It may also be noted that the 2nd petitioner-Dr. Francis Pinto died on 12-4-1996 during the pendency of the eviction proceedings in the Trial Court. Petitioner 3-Ms. Bernadette Pinto died on 19-8-1997 during the pendency of these revisions. This common order would dispose of both the revision petitions.